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[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

NCT Delhi - Subsection

Section 38A(2)(a) in The Delhi Rent Control Act, 1958

(a)specify the appeals or classes of appeals under sub-section (1) of that section which may be preferred to and disposed of by each Additional Tribunal and the classes of cases in which each Additional Tribunal may exercise the powers of the Tribunal under sub-section (4) of that section; [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).]